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High Court Of Himachal Pradesh judgments

31,415 judgments · page 28 of 1,571

High Courts10 Aug 2026Dismissed

Surjeet Vs Savitri Devi

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1261

Family Courts Act 1984-Section 19 (4)Code of Criminal Procedure, 1973-Section 125, 125 (4), 125 (1) (b), 125 (1), 125 (5)Hindu Marriage Act, 1955-Section 13 (1) (ia), 13-B
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High Courts07 Aug 2026Dismissed

Ravinder Kumar Vs Anil Kumar

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1285

Negotiable Instruments Act-Section 138, 138(b), 142Code of Criminal Procedure-Section 313General Clauses Act, 1897-Section 9
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High Courts07 Aug 2026Dismissed

Rahul Vs State of H.P.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1284

Narcotic Drugs and Psychotropic Substances Act-Section 20, 52A, 50, 54, 52-A, 52A(1), 52A(2), 52A(3), 52A(4)Code of Criminal Procedure, 1973-Section 313Indian Evidence Act, 1872
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High Courts06 Aug 2026Disposed Of

Ankush Indoria Vs State Election Commission & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1282

Himachal Pradesh Panchayati Raj (Election) Rules, 1994-Rules 85/86, 85(1)(a), Chapter-IX, 85, 85(1-A), Chapter-XII, 93Himachal Pradesh Panchayati Raj Act, 1994-Section 79, 77, 78, 127, 146, 162, 161, 163, 175, 175-A, 180, 121-A, Chapter-XI, 159 to 183Bharatiya Nagrik Suraksha Sanhita, 2023-Section 14, 31 to 34, 31 to 33
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High Courts06 Aug 2026Allowed

Des Raj Vs Roshan Lal & others

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1281

Code of Civil Procedure-Order XI Rule 14, 11 Rule 14Indian Evidence Act, 1872-Section 65, 68, 69, 90, 21, 35, 50, Part II, Chapter III, 60, 3, 5
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High Courts06 Aug 2026Dismissed

Soma Devi (deceased) through LRs Vs Sudershan Singh & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1280

Himachal Pradesh Tenancy and Land Reforms Act, 1972-Section 104, Chapter X, sub-section (8)(a) of Section 104, 86, sub-section (1) of section 86, Chapter IX, sub section (4) of Section 104, 112H.P. Tenancy and Land Reforms Rules, 1975-Rule 29, 28CPC-Order 41, r.27, III, Rules 1 and 2, 41 Rule 27, Section 35-B, 115, 35B, 148, XLI Rule 27(1)
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High Courts04 Aug 2026Dismissed

Surbhi Bedi Vs Manjeet Kaur

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1287

Protection of Women from Domestic Violence Act-Section 12, 17, 18, 19 and 22, 2(s), sub-section (1) of Section 17, sub-section (2) of Section 17
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High Courts03 Aug 2026Allowed

Dr. Juhi Manhas Vs State of H.P. & Ors.

High Court Of Himachal Pradesh · (2026) 08 SHI CK 1290

Central Civil Services (Leave) Rules, 1972-Rule 43, sub-rule (6) in Rule 43, sub-rule (4) of Rule 43, sub-rule 43(4)(a), 43(4) (b), sub-rule (1), 43(1), 43-B, 43-AAMaharashtra Civil Services (Leave) Rules, 1961-Rule 74Constitution of India-Article 21, 14 and 21, 38, 39, 42 and 43, 42
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